CR.R/257/2020
2021 Latest Caselaw 1931 HP

Cr. Revision No. 257 of 2020 9.3.2021 Present: Mr. Surender Verma, Advocate, for the petitioner.

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Mr. Arvind Sharma, Advocate, for the respondent.

CrMP No. 421 of 2021 By way of instant application, filed under S.482

CrPC, prayer has been made on behalf of the petitioner for

extension of time to comply with order dated 6.1.2021,

whereby this Court, while suspending substantive

sentence imposed by learned trial Court, directed the

petitioner to deposit entire compensation amount and

furnish personal bonds in the sum of Rs.25,000/- with

one surety in the like amount, to the satisfaction of

learned trial Court, within a period of six weeks. Though,

personal bonds in terms of order dated 6.1.2021 stand

furnished but since petitioner on account of compelling

circumstances has not been able to deposit the awarded

amount, prayer has been made on his behalf for extension

of time.

Having taken note of the fact that an amount of

Rs.75,000/- out of total amount of compensation stands

deposited, prayer made in the instant application deserves

to be allowed, accordingly, further three weeks' time is

granted to the petitioner to comply with order dated

6.1.2021, failing which respondent would be at liberty to

get the judgment of learned trial Court executed in

accordance with law. Application stands disposed of.

Cr. Revision No. 257 of 2020 List on 27.4.2021, on which date, petitioner shall

remain present in the court.

Copy Dasti.

(Sandeep Sharma) Judge

March 9, 2021 (vikrant)